Ahluwalia vs Smt. Geeta Devi
2021 Latest Caselaw 4183 HP

                                       1

        IN   THE   HIGH   COURT OF     HIMACHAL          PRADESH, SHIMLA




                                                               .
                     ON THE 26th DAY OF AUGUST, 2021





                                     BEFORE

                   HON'BLE MR. JUSTICE SANDEEP SHARMA





                 FIRST APPEAL FROM ORDER NO.180 OF 2015
      Between:

      BAJAJ ALLIANZ GENERAL





      INSURANCE COMPANY LIMITED,
      HAVING ITS REGISTERED
      HEAD OFFICE AT GE PLAZA,
      AIRPORT ROAD, YERWADA, PUNE-
      411006, THROUGH ITS

      AUTHORIZED OFFICER/
      SIGNATORY MS. SARPREET KAUR

      AHLUWALIA,
      HAVING ITS REGIONAL OFFICE AT
      SCO NO. 14, FOURTH FLOOR, NEAR
      SHIRAZ-II, SECTOR-5, PANCHKULA
      (HARYANA)


                                                                  ....APPELLANT


      (BY MR. AMAN SOOD, ADVOCATE)






      AND


    1. SMT. GEETA DEVI,





       WIDOW OF LATE SH. BRIJ LAL,

    2. MISS POONAM (MINOR),
       DAUGHTER OF LATE SH. BRIJ
       LAL,

    3. MASTER HIMANSHU (MINOR),
       S/O LATE SH. BRIJ LAL,

      RESPONDENTS NO.2 AND 3 BEING
      MINORS REPRESENTED THROUGH
      THEIR NATURAL MOTHER AND
      GUARDIAN SMT. GEETA DEVI,
      WIDOW OF LATE SH. BRIJ LAL,

      ALL RESIDENTS OF VILLAGE
      GAYANA, P.O. MANGOO,




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     TEHSIL-ARKI, DISTRICT SOLAN
     (H.P.)




                                                                    .

4.   SH. SATISH KUMAR,
     S/O SH. BRIJ MOHAN,
     R/O GAGAN LODGE, TALLAND,
     TEHSIL AND DISTRICT SHIMLA





     (OWNER OF TATA SUMO BEARING,
     REGISTRATION NO. HP-01-A-1102)

                                                                  ....RESPONDENTS
     (BY  MR.    ANIRUDH       SHARMA,





     ADVOCATE, FOR R-1 TO R-3)

     (BY MR. ARVIND SHARMA, ADVOCATE
     FOR R-4)            r

     Whether approved for reporting?.


     This appeal coming on for orders this day, the Court passed the following:

                                       JUDGMENT

Mr. Aman Sood, learned Counsel, appearing for the

appellant states that on account of compromise arrived inter-se parties,

as has been recorded in judgment dated 26.8.2021 in CMP No. 9503 of

2021 and FAO No. 237 of 2017, nothing remains to be adjudicated in

the present case and as such, same be disposed of accordingly.

2. Consequently, in view of the above, present appeal is

disposed of along with pending applications, if any.

     26th August, 2021                                 (Sandeep Sharma),
          (manjit)                                            Judge